Section 36(c) in The Indo-Tibetan Border Police Force Act, 1992
(c)kills, injures, makes away with, ill-treats or loses any, animal entrusted to him, shall, on conviction by a Force Court, be liable, if he has acted wilfully, to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned; and if he has acted without reasonable excuse, to suffer imprisonment for a term which may extend to five years or such less punishment as is in this Act mentioned.
